VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner with the prayer for quashing the FIR No. 397/2015 of Police Station Gharsana, District Sri Ganganagar.
(2.) It appears that the petitioner had earlier filed S.B. Criminal Misc. Petition No. 2680/2015 before this Court with the similar prayer, however, the same was disposed of by this Court vide order dated 7.9.2017 while granting liberty to the petitioner to submit representation before the investigating authority and further a direction was issued to the investigating authority to consider the representation of the petitioner strictly in accordance with law before completing the investigation. This Court has further ordered that in case the investigating authority needs to arrest the petitioner, then the petitioner shall be given 15 days' notice before making such arrest.
(3.) As per the learned counsel for the petitioner, pursuant to the direction dated 7.9.2017 given in S.B. Criminal Misc. Petition No. 2680/2015, the petitioner has already filed a detailed representation to the investigating authority, however, the investigating authority has not considered the said representation in right perspective.;